Madhya Pradesh High Court
The State Of Madhya Pradesh vs Pratap Singh Yadav on 7 April, 2015
R.P.No.212/2015
07.04.2015
Shri Sanjay Dwivedi, learned Govt. Advocate for
applicants.
Shri Vipin Yadav, learned counsel for respondents No.
1, 2, 4, 12, 13, 16, 18, 21, 28, 29, 33, 34, 36, 40, 44, 52, 53 and 55..
It is stated by Shri M.S. Bhatti, who was engaged as a counsel in W.P.No.13540/2010, which too was decided by this Court making application of the decision in the case of A.L. Thakur and others Vs. State of M.P. and others (W.P.No.16054/2003), informed that a writ appeal was filed by the State against the said decision, which was dismissed.
The State Government has preferred Special Leave Petition against the said decision in W.A.No.478/2013, dated 9.12.2013, which SLP has been dismissed by the Apex Court on 9.1.2015. The certified copy of the order passed in the said SLP is also shown to the Court. When confronted with the said order, learned Govt. Advocate contends that the issue is decided upto the stage of the Apex Court.
In view of the aforesaid, no case for review is made out in the present review petition. Accordingly, the review petition is dismissed.
(K.K.Trivedi) Judge A.Praj.